RAJASEKHAR MANTHA,J. - (1.) The writ petitioners are aggrieved by an order dated 21st December, 2017 passed by the Municipal Commissioner rejecting their prayer for Amalgamation of two premises purchased by them from this Court in its Ordinary Original Civil Jurisdiction.
(2.) The impugned order came to be passed pursuant to a judgement by another Co-ordinate Bench dated 30th August, 2017 in W.P. No. 1218 of 2014 (Shelter Projects Ltd. and Anr. vs. The Kolkata Municipal Corporation and Ors.), setting aside an earlier order passed by the Kolkata Municipal Corporation Act, 1980, refusing the petitioners' prayer for Amalgamation of the said two premises.
(3.) The brief facts relevant to the instant case are that premises no.8, Suresh Chandra Banerjee Road, formerly known as Beliaghata Main Road and the land of premises no.1/1, K.G. Bose Sarani, formerly known as Talpukur Road, Kolkata - 700 010, were purchased by the petitioner no.2 in a suit for partition between family members, as confined by the High Court in separate proceedings.;